COMMNR. OF CENTRAL EXCISE & CUSTOMS vs. M/S. CEAT LTD

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C.A. No.-002015-002015 - 2002Supreme Court17 February 20051 pages
For Petitioner: P. PARMESWARANFor Respondent: RAJAN NARAIN

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Cause title — parties, addresses and appearances
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 2015 of 2002 PETITIONER: Commissioner of Central Excise and Customs, Aurangabad RESPONDENT: Ceat Ltd., Mumbai DATE OF JUDGMENT: 17/02/2005 BENCH: S.N. VARIAVA & DR. AR. LAKSHMANAN & S.H. KAPADIA

JUDGMENT: JUDGMENT KAPADIA, J.

For the reasons given in our decision in Commissioner of Central Excise v. M.R.F. Ltd., reported in (2005) 1 Scale 554, both these Civil Appeals filed by the department relating to Dipped Tyre Cord Fabric are allowed; the impugned judgments and orders of the Tribunal as well as of the Commissioner are set aside; and these appeals are remitted to the Commissioner, Mumbai, for a fresh disposal in accordance with law. All contentions on both sides are kept open. In the facts and circumstances of this case, there will be no order as to costs.

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